Smt Uma Bai Dixit vs The State Of Madhya Pradesh
2024 Latest Caselaw 14673 MP

Madhya Pradesh High Court

Smt Uma Bai Dixit vs The State Of Madhya Pradesh on 16 May, 2024

Author: Chief Justice

Bench: Ravi Malimath, Vishal Mishra

                                                     1
                           IN    THE    HIGH COURT OF MADHYA PRADESH
                                             AT JABALPUR
                                                   BEFORE
                                     HON'BLE SHRI JUSTICE RAVI MALIMATH,
                                                CHIEF JUSTICE
                                                      &
                                     HON'BLE SHRI JUSTICE VISHAL MISHRA
                                             ON THE 16 th OF MAY, 2024
                                          WRIT PETITION No. 12948 of 2024

                          BETWEEN:-
                          SMT UMA BAI DIXIT W/O LATE SHRI RAMESH PRASAD
                          DIXIT, AGED ABOUT 64 YEARS, OCCUPATION:
                          PENSIONER R/O BARAPATHHAR KURAI, DISTRICT
                          SEONI (MADHYA PRADESH)

                                                                            .....PETITIONER
                          (BY SHRI MANOJ KUMAR MISHRA - ADVOCATE)

                          AND
                          1.    THE STATE OF MADHYA PRADESH THROUGH
                                THE   SECRETARY  FOREST   DEPARTMENT
                                VALLABH BHAWAN BHOPAL (MADHYA PRADESH)

                          2.    THE STATE OF MP THROUGH THE SECRETARY
                                FINANCE   DEPARTMENT VALLABH BHAWAN
                                BHOPAL (MADHYA PRADESH)

                          3.    THE PRINCIPAL CHIEF CONSERVATOR OF
                                FOREST DEPARTMENT OF FOREST SATPURA
                                BHAWAN BHOPAL (MADHYA PRADESH)

                          4.    THE DIVISIONAL FOREST OFFICER, FOREST
                                DIVISION  SOUTH   SEONI, DISTRICT SEONI
                                (MADHYA PRADESH)

                          5.    THE JOINT DIRECTOR, TREASURY ACCOUNT
                                AND PENSION JABALPUR DIVISION JABALPUR
                                (MADHYA PRADESH)

                          6.    DISTRICT TREASURY/ PENSION OFFICER SEONI
                                DISTRICT SEONI (MADHYA PRADESH)

Signature Not Verified
Signed by: NAVEEN KUMAR
SARATHE
Signing time: 5/27/2024
1:33:52 PM
                                                               2
                                                                                        .....RESPONDENTS
                          (BY SHRI S.S. CHOUHAN - GOVERNMENT ADVOCATE )

                                 This petition coming on for orders this day, Hon'ble Shri Justice Ravi
                          Malimath, Chief Justice passed the following:
                                                               ORDER

Learned counsels for the parties submit that the question of law that arises for consideration in this petition is covered by the judgment of the Hon'ble Supreme Court in SLP (C) No. 8219 of 2020 (Madhya Pradesh Power Transmission Company Limited and another vs. S.R. Ramchandran and others) dated 11.07.2023. Hence, they plead that this petition be also disposed off on the same terms.

In view of the submission made, the petition is disposed off in terms of the aforesaid judgment of the Hon'ble Supreme Court.

However, it is noticed that there are various defaults as pointed out by the Registry including non-payment of deficit court fees. In the larger interest of justice, the defaults except court fee are overruled.

The petitioner to submit the deficit court fees, as demanded by the Registry. Only after the deficit court fees has been paid, the certified copy be issued and the order will be uploaded and not until then.

                                (RAVI MALIMATH)                                        (VISHAL MISHRA)
                                  CHIEF JUSTICE                                             JUDGE
                          nks